Section 42 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
42. Cognizance of offences.
(1)Offences under this Act shall be cognizable and triable by a judicial magistrate of first class.(2)The magistrate may take cognizance of the offence on a complaint filed by the District Ground Water Management Council or by any aggrieved person:Provided that before initiating the prosecution, the aggrieved person shall give one month's notice to the District Ground Water Management Council intimating her or his intention to initiate prosecution.
